THONGAM SHARAT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. T.Rajendra, learned counsel for the petitioner. Heard also Mr. Athouba Khaidem, learned Addl.PP for the State.

(2.) The present revision petition has been preferred against the order dated 08.12.2017 passed by the learned Sessions Judge, Imphal West in Session Trial No.61 of 2017 by which the learned Sessions Judge, Imphal West has framed charges against the petitioner under Section 201 IPC read with Section 302 IPC.

(3.) The incident which led to the filing of this petition goes back to 25th December, 2015 when one Maibam Chaoba Singh, who was being looked after by the petitioner, had fallen in his house and subsequently died on 31.12.2015.